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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

State of Rajasthan - Subsection

Section 12A(x) in The Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975

(x)The Ex-Serviceman, who has been allotted land under rules, shall take possession of the land within one month from the date of receipt of allotment order in form XII. In case of his failure to take possession of the land within the said period the allottee shall be deemed to have declined the allotment and the land shall thereafter, be available for re-allotment to any other Ex-Serviceman under these rules.